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State of Madhya Pradesh - Section

Section 36 in The M.P. Gram Panchayats (Accounts) Rules, 1999

36. Sanction for payment of Rs. 500/- and above.

- For all the payment of Rs. 500/- and above, the proposal for sanction and payment of all the expenditure and claims shall be prepared and made in Form GP-8. It should contain clear particulars of the proposed payment and all other relevant informations. The voucher must also indicate the title of the account(s) to which the proposed payment is to be debited.